DEEPAK Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner-Deepak son of Babu Ram, who is an engineering student, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, by means of FIR No.284 dated 25.10.2012, for the commission of offences punishable under Sections 323, 506, 148, 149, 307 IPC and Sections 3(1)(x) & 3(1) (v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Kunjpura, District Karnal, invoking the provisions of Section 439 Cr.P.C.

(2.) Notice of the petition was issued to the respondents.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.